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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Uttar Pradesh - Subsection

Section 191(2)(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)a substantial error or defect in procedure as prescribed which may have produced an error or defect in the decision of the case upon merits.